N.KANNAN Vs. YADHAVAR KALVI NIDHI

JUDGEMENT

(1.) The present Writ Appeals in WA(MD).Nos.29 and 30 of 2022 arise out of interim orders passed in W.M.P(MD).Nos.18282 and 18286 of 2021 in W.P(MD).Nos.21216 and 21218 of 2019 respectively.

(2.) In W.A(MD).No.29 of 2022, the fifth respondent in the writ petition is the appellant. In W.A(MD).No.30 of 2022, the sixth respondent in the writ petition is the appellant.

(3.) In the year 2018, several disputes arose between the office bearers on one side and members on the other side of the society with regard to the administration of the Society and the College. Since there was stalemate in the administration of the society and the college, the Inspector General of Registration submitted a report. The Government passed G.O.(Ms).No.96, Commercial Taxes and Registration M1 Department on 27/7/2018 under which a Special Officer was appointed to administer the Society by invoking Sec. 34-A of Tamil Nadu Societies Registration Act, 1975. The said Government order was challenged by one K.P.Navaneethakrishnan in W.P(MD).No.17982 of 2018.